Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Kerala - Subsection Section 11(3) in Kerala Factories Rules, 1957 (3)When the amount paid is in excess of the prescribed fee for the grant or renewal of licence, the excess amount so paid may be refunded or adjusted towards the fee payable for the licence for the subsequent years on request from the occupier.
